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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(1)(a) in India-Japan Comprehensive Economic Partnership Agreement (Bilateral Safeguard Measures) Rules, 2017

(a)a precise description of the originating good subject to the investigation and its classification under the First Schedule to the Customs Tariff Act, 1975 (51 of 1975);